Jagadish B.S & Ors vs State Of Karnataka & Ors

M. Nagaprasanna, J

Petitioners are before this Court seeking anticipatory bail in respect of Crime No.118 of 2025 registered before the M.K.Doddi police station for offences punishable under Sections 352, 133, 118(1), 74, 351(2) r/w Section 3(5) of the BNS and Sections 3 and 4 of the Dowry Prohibition Act, for it having been turned down by the concerned Court in terms of its Order dated 06-11-2025.

Heard Sri Vijaya Rajaarsu R, learned counsel appearing for petitioners and Sri B N Jagadeesha, learned Additional State Public Prosecutor appearing for respondent.

The petitioners are accused nos. 1 to 4. The complainant and accused nos. 1 to 4 are the members of the same family. Accused No.1 is married to the complainant. Owing to certain marital discord, the complainant has registered a crime on 14-09-2025 for the aforesaid offences. The complaint so registered against these petitioners is as follows:

A perusal at the complaint would not indicate that the offences alleged are the ones punishable with imprisonment beyond 10 years, for the petitioners to be denied bail. It is a family dispute that has been blown as a crime in the complaint, which becomes a crime in Crime No. 118 of 2025. In that light the petitioners are entitled to grant of anticipatory bail on certain conditions.

The Criminal Petition is allowed and the petitioners are ordered to be released on bail in the event of their arrest in Crime No.118 of 2025 of M.K.Doddi Police Station, pending on the file of the Senior Civil Judge and JMFC Court, Channapatna, subject to the following conditions:

i) The petitioners shall surrender themselves before the Investigating Officer and shall execute personal bond for a sum of Rs.50,000/- (Rupees Fifty Thousand only) each with one solvent surety for the like-sum to the satisfaction of the concerned Investigating Officer;

ii) The petitioners shall not indulge in hampering the investigation and tampering the prosecution witnesses;

iii) The petitioners shall co-operate with the Investigating Officer to complete the investigation, and they shall appear before the Investigating Officer as and when called for;

iv) The petitioners shall not leave the jurisdiction of the Court without prior permission of the Investigating Officer, till the charge sheet is filed or for a period of three months whichever is earlier; &

v) The petitioners shall appear before the jurisdictional police once in 15 days and mark their presence.

vi) In the event of violation of any of the above terms, the above bail shall stand automatically cancelled.

vii) The observations made above are only for the purpose of consideration of the application for anticipatory bail and the same shall not in any manner influence the trial. The trial Court shall consider the case on its merits and without being influenced by this order.